Madras High Court
Kavitha vs The Superintendent Of Police on 1 October, 2018
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 01.10.2018 CORAM THE HONOURABLE Mr.JUSTICE P.N.PRAKASH CRL.O.P.No.20639 of 2018 1.Kavitha 2.Sagar .. Petitioners Vs 1.The Superintendent of Police, Office of the Superintendent of Police, Krishnagiri. 2.The Deputy Superintendent of Police, Office of the Deputy Superintendent of Police, Denkanikotta Road, Hosur, Krishnagiri District. 3.The Inspector of Police, Shoolagiri Circle, Shoolagiri Police Station, Shoolagiri, Krishnagiri District. 4.The Sub-Inspector of Police, Shoolagiri Police Station, Shoolagiri, Krishnagiri District. .. Respondents Criminal Original Petition filed under Section 482 Cr.P.C., praying to direct the respondents 3 and 4 not to harass the petitioners by appreciating the facts and circumstances of the case. For Petitioners : Mr.R.Jayaprakash For Respondents : Mr.C.Raghavan, Government Advocate O R D E R
This Criminal Original Petition has been filed to direct the respondents 3 and 4 not to harass the petitioners under the guise of enquiry.
2.Heard the learned counsel appearing for the petitioners and the learned Government Advocate [Crl. Side] appearing for the respondents.
3.Learned Government Advocate [Crl. Side] submitted that on the complaint given by one Raja, petition enquiry was conducted in C.S.R.No.195 of 2018 and the same was closed on 15.07.2018 by the 3rd respondent.
Recording the same, this petition is closed.
01.10.2018 gsa To
1.The Superintendent of Police, Office of the Superintendent of Police, Krishnagiri.
2.The Deputy Superintendent of Police, Office of the Deputy Superintendent of Police, Denkanikotta Road, Hosur, Krishnagiri District.
3.The Inspector of Police, Shoolagiri Circle, Shoolagiri Police Station, Shoolagiri, Krishnagiri District.
4.The Sub-Inspector of Police, Shoolagiri Police Station, Shoolagiri, Krishnagiri District.
P.N.PRAKASH, J.
g s a CRL.O.P.No.20639 of 2018 01.10.2018